AYUB S/O. ABDUL AJIJ Vs. THE STATE OF KARNATAKA, BY MALAVALLI RURAL POLICE STATION REPRESENTED BY ITS S.P.P.

JUDGEMENT

(1.) THE facts reveal that an 02.11.2009 the complainant was driving the lorry bearing registration No. TN.32/B -9634 from Nizamabad to Kallegala and after unloading the vehicle when he was proceeding with an amount of Rs. 21,000/ - said to have been stopped his vehicle on road by about 8 persons who robbed the money, mobile phone and also the lorry and left the complainant by tying his eyes at some unknown place. During the investigation, the Petitioner who was in Judicial custody in another case and gave & voluntary statement and on the basis of the said statement the Petitioner has been arrested,

(2.) THE counsel for the Petitioner submits that; there is no recovery of any incriminating material from the Petitioner and that he has not committed any crime. In these circumstances, he has sought for grant of bail.

(3.) TAKING into consider the facts and circumstances and also the fact that there is no recovery of incriminating material from the Petitioner, I am of the opinion that it is a fit case wherein the bail has to be granted.